LAWS(DLH)-2021-11-192

RADHYE SHYAM Vs. STATE

Decided On November 16, 2021
RADHYE SHYAM Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This petition under Sec. 438 Cr.P.C has been filed for grant of bail to the petitioner in the event of arrest in FIR No. 235/2021 dtd. 25/5/2021, registered at Police Station Janak Puri for offences under Ss. 376 IPC.

(2.) The factual matrix which has transpired in this case is as under -:

(3.) ***